STATE Vs. K CHANDRA

JUDGEMENT

(1.) The present petition has been filed under Section 482 Crl.P.C. by the State against the order dated 12th July 1994 passed by Shri V.B.Gupta, Special Judge, Delhi, granting permission to the respondent to go to U.S.A., Germany and Taiwan with effect from 15th September 1994 to 31st October 1994. The permission has been granted subject to certain conditions spelled out in the impugned order.

(2.) The respondent was arrested on 7.8.1992 by the C.B.I, in case R.C.No.2(A)/92 but was granted bail on 29th September 1992 by this Court. One of the conditions of bail was that the respondent shall not leave the country without prior permission of the Court. The respondent applied for permission to go to abroad which was granted by the Special Judge vide order dated 17.3.1993. However, on 18.3.1993 he was arrested in connection with another case R.C.No.4(A)/92. In the said case also he was granted bail on 29.3.1993.

(3.) The respondent made applications in both the cases for permission to go to U.S.A., Germany & Taiwan. However, vide order dated 28th May 1993 the applications of the respondent for permission to go abroad were dismissed by the Special Judge, Delhi. The respondent challenged the said order in this court by way of a petition under Section 482 Criminal Procedure Code . The petition was dismissed vide order dated 8th September 1993. This court, however, directed the C.B.I, to complete the investigations with expedition. The respondent again applied for permission to go abroad, on 27th November 1993. The said application was dismissed by the Special Judge on 17th January 1994. The respondent again applied on 19th April 1993 for permission to go abroad. On the said application the learned Special Judge passed the impugned order dated 12th July 1994 permitting the respondent to go to U.S.A., Germany & Taiwan with effect from 15th September 1994 to 31st October 1994.